Section 12(2) in The Special Economic Zones Act, 2005
(2)Without prejudice to the generality of the foregoing provisions, the Development Commissioner shall—(a)guide the entrepreneurs for setting up of Units in the Special Economic Zone;(b)ensure and take suitable steps for effective promotion of exports from the Special Economic Zone;(c)ensure proper co‑ordination with the Central Government or State Government Departments concerned or agencies with respect to, or for the purposes, of clauses (a) and (b);(d)monitor the performance of the Developer and the Units in a Special Economic Zone;(e)discharge such other functions as may be assigned to him by the Central Government under this Act or any other law for the time being in force; and(f)discharge such other functions as may be delegated to him by the Board.
